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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(4) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

(4)All interest accruing on fixed deposit receipts shall vest in the Government and may be adjusted towards Government dues including interest, if any outstanding against the auction purchaser and if there be no such dues it shall be refunded to the auction purchaser at the end of the lease period.